Bombay High Court
En Renewable Energy Pvt. Ltd vs Wind World (India) Ltd.And Another on 28 March, 2022
Author: N. J. Jamadar
Bench: N. J. Jamadar
20CARBP412-17+-.DOC
Santosh
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMM ARBITRATION PETITION NO. 412 OF 2017
WITH
COMM ARBITRATION PETITION NO. 414 OF 2017
EN Renewable Energy Private Limited ...Petitioner
Versus
Wind World (India) Limited & anr. ...Respondents
SANTOSH
SUBHASH
KULKARNI
Digitally signed by
SANTOSH
Mr. Pakshal Jain, i/b Trilegal, for the Petitioner.
Mr. Vijayendra Purohit, i/b M/s. Manilal Kher Ambalal & Co.,
SUBHASH
KULKARNI
Date: 2022.03.29
10:47:15 +0530
for the Respondent.
CORAM: N. J. JAMADAR, J.
DATED : 28th MARCH, 2022
PC:-
1. Heard the learned Counsel for the petitioner.
2. The learned Counsel for the petitioner submits that the parties are in the process of arriving at an amicable settlement of the dispute and execution of the terms of the settlement.
3. Since these petitions have been filed in the year 2017, there is no propriety in keeping these petitions under Section 9 of the Arbitration and Conciliation Act, 1996 pending.
4. List these petitions on 11th April, 2022. 1/2
20CARBP412-17+-.DOC
5. It is hereby made clear that if the parties intend to settle the dispute, they are at liberty to do so and file the consent/settlement terms, if desired to, on the next date.
6. In the event, consent/settlement terms are not filed and the parties are not ready to proceed with the petitions, the Court would be constrained to pass appropriate order.
[N. J. JAMADAR, J.] 2/2